Section 47 in The Gujarat Value Added Tax Act, 2003
47. Transfer to defraud revenue void.
- Where a dealer after any tax has become due from him creates a charge on or parts with the possession by way of sale, mortgage, exchange or any other mode of transfer whatsoever of any of his property in favour of any other person with the intention of defrauding the Government revenue, and such change or transfer shall be void as against any claim in respect of any tax or any other sum payable by the dealer.
